GLAXO SMITHKLINE PHARMACEUTICALS LTD Vs. NAVAL KISHORE GOYAL

JUDGEMENT

(1.) This application has been filed by the Plaintiff for exemption from carrying out the second Local Commissioner ordered on 11.7.2003. Allowed, subject to all just exceptions.

(2.) By these Orders 1 shall dispose of the Plaintiffs application for an ad interim injunction (IA No. 7017/2002) and 1A No. 9293/2003 (Order XXXIX Rule 4) filed by the Defendant.

(3.) On the first date of hearing, on 11/7/2003, the defendants, their directors, officers, servants, agents and representatives had been restrained from manufacturing, selling, and offering for sale pharmaceutical preparations under the trademark FENTEL or any other mark which may be deceptively similar to the Plaintiff's trademark ZENTEL.